Gangaben Malabhai Parmar vs Sanjeev Kumar, Secretary, Forest And ...
2025 Latest Caselaw 2264 Guj

Gujarat High Court

Gangaben Malabhai Parmar vs Sanjeev Kumar, Secretary, Forest And ... on 30 January, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                                NEUTRAL CITATION




                             C/MCA/1346/2024                                     ORDER DATED: 30/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1346 of 2024
                                                       In
                                   R/SPECIAL CIVIL APPLICATION NO. 468 of 2022

                      ================================================================
                                        GANGABEN MALABHAI PARMAR
                                                   Versus
                             SANJEEV KUMAR, SECRETARY, FOREST AND ENVIRONMENT
                                DEPARTMENT OR HIS SUCCESSOR IN OFFICE & ORS.
                      ================================================================
                      Appearance:
                      MR PH PATHAK(665) for the Applicant(s) No. 1
                      MS REENA M KAMANI(6007) for the Applicant(s) No. 1
                      MS SHREE P PATHAK(13126) for the Applicant(s) No. 1
                      MS VRUNDA C SHAH, AGP for the Opponent(s) No. 1,2,3
                      ================================================================

                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MS. JUSTICE GITA GOPI

                                                           Date : 30/01/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Learned AGP has tendered a copy of the order dated 17.01.2025 passed by the State Government, Forest and Environment Department. The same is ordered to be taken on record. By the said order, the benefits as directed by this Court vide judgment and order dated 13.02.2024 are already paid to the applicant.

2. Learned advocate Ms. Reena Kamani has requested that if any grievance of the applicant remains, liberty may be

NEUTRAL CITATION

C/MCA/1346/2024 ORDER DATED: 30/01/2025

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reserved in favour of the applicant to approach the respondent authorities.

3. The present contempt application is disposed of with a liberty reserved in favour of the applicant for remaining grievances, if any to approach the respondent authorities.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(GITA GOPI, J) CAROLINE / DB # 21